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Judgment
L. Narayana Swamy, CJ
By way of these writ petitions, the petitioners, who are working as Piece Meal Workers with the respondent-Corporation, have approached this
Court, seeking a direction to the respondents to convert their services on contract basis. In this regard, the petitioners have already made
representations, which are still pending before the authorities concerned.
In view of the nature of the case and prayer made therein, no response is required from the respondents.
Considering the averments and prayer made in these writ petitions, with the consent of learned counsel for both the parties, these writ petitions are
disposed of with a direction to the respondents/competent authority to decide the representation(s) of the petitioners, in accordance with law, within a
period of one month from today. While deciding the petitioners’ representation(s), the respondents/competent authority shall also take into
consideration the judgment delivered by learned Single Judge of this Court in CWPOA No.1517 of 2019, titled Prem Singh versus Himachal Road
Transport Corporation & another, decided on 18.12.2019. Liberty is also reserved to the petitioners to approach this Court again, in case they still feel
aggrieved and dissatisfied with the outcome of the representation(s).
Pending miscellaneous application(s), if any, shall also stand disposed of.